C. MURUGAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the respondents.

(2.) In all these writ petitions, the petitioners have called in question the notices issued by the respondent-Hampi World Heritage Area Management Authority, Hampi, Hosapete Taluk, Ballari District represented by its Commissioner, on various dates, as detailed above in the cause title.

(3.) It is contended before this court that without providing opportunity, the notice issued directly, directing the petitioners to vacate their premises otherwise, the authority will take appropriate action for the same.